N.N.TIWARI, J. - (1.) HEARD learned Counsel for the parties.
(2.) IN this writ application the petitioner has prayed for a direction to the respondents to pay the death cum retirement benefits of her husband and for compassionate appointment of her son, Raju Singh. It has been submitted that petitioners husband was an accountant assistant in the services of the Board, who died in harness on 11.9.2004. After his death, the petitioner was entitled to get death cum retiral benefits and other admissible dues but the same has not been paid. It is stated that amount on several heads has already been sanctioned by the competent authority but the payment has not been made to the petitioner till date. It has also been submitted that matter of compassionate appointment of the petitioners son is pending before the authorities since long but the same also has not been disposed of till date.
(3.) MR . R. Krishna, learned Counsel appearing on behalf of the respondents, submitted that steps have already been taken to pay all the admissible death cum retiral dues/benefits to the petitioner and amounts on several heads have already been sanctioned and the same are in process for payment and are expected to be paid shorty.;